Patna High Court - Orders
Bal Ram Sahni @ Baliram Sahni vs The State Of Bihar on 16 September, 2013
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
Patna High Court Cr.Misc. No.11509 of 2013 (3) dt.16-09-2013
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.11509 of 2013
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1. Bal Ram Sahni @ Baliram Sahni S/O Anandi Sahni R/O Village-
Parsauni Kapoor, P.S.- Patahi, District- East Champaran
.... .... Petitioner/s
Versus
1. The State Of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
03/ 16.09.2013Heard learned counsel for the petitioner as well as learned Addl. Public Prosecutor for the State.
Taking into consideration that one country made rifle has been recovered from possession of the petitioner and similarly, country made rifle and double barrel gun were recovered from the house of the petitioner and also taking into consideration the criminal antecedent of the petitioner, I am not inclined to release the petitioner on bail and accordingly, the prayer for bail of the petitioner in connection with Patahi P.S. Case no. 129/2012 pending in the court of Sub divisional Judicial Magistrate, Sikarahana at Motihari, East Champaran stands rejected.
However, the learned trial court is directed to expedite the trial of the petitioner and conclude the same as early as possible.
shahid (Hemant Kumar Srivastava,J)